Madras High Court
M/S.Akshobhya Steels Pvt Ltd vs M/S. N.Shajahan Engineering Works on 5 January, 2026
C.R.P.Nos.37 and 39 of 2026
IN THE HIGH COURT OF JUDICATURE AT MADRAS
Dated : 05.01.2026
CORAM:
THE HONOURABLE MR.JUSTICE P.B.BALAJI
C.R.P.Nos.37 and 39 of 2026
M/s.Akshobhya Steels Pvt Ltd.,
Rep by its Director,
Mr.K.S.Manigandan,
S/o. Mr.K.K.Subramani,
Having Office at No.70/1A & 70/2, GNT Road,
Alinjivakkam Village,
Ponneri Taluk,
Chennai – 600 067. ... Petitioner in both CRPs
Vs.
M/s. N.Shajahan Engineering Works,
Rep by its Prop.,
Mr.N.Shajahan,
No.23/A, Balamuruggan Street,
Chetpet Post, Polur Taluk,
Thiruvannamalai – 606 801. ... Respondent in CRP.No.37 of 2025
M/s. Nishar Engineering Works,
Rep by its Prop.,
Mr.S.Abdul Nishar,
No.25/7, Gingee Road,
Chetpet Post, Polur Taluk,
Thiruvannamalai – 606 801 ... Respondent in CRP.No.39 of 2025
Common Prayer:- Civil Revision Petitions filed under Article 227 of the
Constitution of India, to direct the Additional District Court, Arani at
Thiruvannamalai to dispose of the Execution Petition in E.P.No.16 of
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C.R.P.Nos.37 and 39 of 2026
2025 and E.P.No.15 of 2025 within the time stipulated by this Court.
For Petitioner : Mr.S.Sriram
in both CRPs for Mr.S.Veeraraghavan
COMMON ORDER
These Civil Revision Petitions have been filed seeking a direction to the Additional District Court, Arani, Tiruvannamalai District, to dispose of the Execution Petitions in E.P.Nos.15 and 16 of 2025.
2. The revision petitioner is the decree holder. The revision petitioner has filed Execution Petitions in E.P.Nos.15 and 16 of 2025 before the Additional District Court, Arani, Tiruvannamalai District, seeking attachment and sale of the immovable properties belonging to the respondents/judgment debtors. The said Execution Petitions were filed in March 2025 for executing the decree dated 09.10.2024.
3. The grievance of the revision petitioner is that the respondents/judgment debtors are attempting to alienate the immovable properties sought to be attached and sold in the execution proceedings. It is also brought to the notice of this Court that the Hon’ble Supreme Court 2/4 https://www.mhc.tn.gov.in/judis ( Uploaded on: 08/01/2026 04:13:54 pm ) C.R.P.Nos.37 and 39 of 2026 of India, in Rahul S. Shah vs. Jinendra Kumar Gandhi and others, reported in (2021) 6 SCC 418, has issued directions to ensure that execution petitions are disposed of within a period of six months.
4. In the light of the above directions issued by the Hon’ble Supreme Court of India in Rahul S. Shah’s case cited supra, this Court is inclined to allow these Civil Revision Petitions. Notice to the respondents/judgment debtors is dispensed with, as no prejudice would be caused to them by this order, which merely directs the Executing Court to dispose of the execution petitions expeditiously on merits and in accordance with law. Accordingly, the Additional District Court, Arani, Tiruvannamalai District, is directed to dispose of E.P.Nos.15 and 16 of 2025 on merits and in accordance with law, on or before 31.03.2026.
5. With the above directions, these Civil Revision Petitions are disposed of. No costs.
05.01.2026
Index : Yes/No
Neutral Citation : Yes/No
Speaking/Non-Speaking Order
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C.R.P.Nos.37 and 39 of 2026
P.B.BALAJI, J.
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To
The Additional District Court, Arani, Tiruvannamalai.
C.R.P.Nos.37 and 39 of 2026 05.01.2026 4/4 https://www.mhc.tn.gov.in/judis ( Uploaded on: 08/01/2026 04:13:54 pm )